Madhya Pradesh High Court
Smt. Kamla Parwani vs The State Of Madhya Pradesh on 16 September, 2019
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-3119-2016
The High Court Of Madhya Pradesh
WP-3119-2016
(SMT. KAMLA PARWANI Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 16-09-2019
Mr. A.K. Singh, Advocate for the petitioner.
Mr. Piyush Jain, Panel Lawyer for the respondents/State.
Counsel appearing for the petitioner submits that the case in hand is squarely covered by the order passed by this Court in the case of K.L. Asre vs. State of M.P. and others , passed in W.P. No.1070/2003(S) decided on 07.11.2005.
The grievance of the petitioner is that he is a workcharged employee and has not been granted Kramonnati.
In view of the aforesaid, this writ petition is disposed of directing the respondents to consider the representation/claim of petitioner in terms of directions given by this Court in the case of K.L. Asre (surpa) and be decided within a period of two months from the date of receipt of certified copy of the order passed today, by a reasoned and speaking order. In case the petitioner is found entitled to the said benefit, the necessary order granting that benefit be passed within the aforesaid period.
With the aforesaid direction, this writ petition is disposed of. C.C. as per rules.
(VISHAL DHAGAT) JUDGE psm Digitally signed by PREM SHANKAR MISHRA Date: 2019.09.17 14:48:09 +05'30'